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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(1)No female building worker shall be employed by the employer in a building or other construction work before 6.00 am or after 7.00 p.m. ;Provided that the provision of this rule shall not apply to the employment of women in creches and canteens and other emergent work which, for technical reason is required to be done within a time limit or which once started has to be carried on till it is finished.